JOHNSON GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) In these two original petitions the petitioners who are members of the teaching staff of private colleges have approached this court with rival claims. Since the same question in the same set of facts arises for consideration, they are disposed of together.

(2.) Petitioner in O.P.No.34274 of 2001 is aggrieved by the refusal by Kerala University to approve the inter-management/inter-university transfer granted in his favour by the management based on the Director of Collegiate Education.

(3.) Petitioner in O.P. No. 21649 of 2001 has approached this court opposing the aforesaid inter-management transfer and seeking directions not to approve that appointment.